Section 150(1) in Uttarakhand Panchayati Raj Act, 2016
(1)Whoever removes, displaces or makes an alteration in or otherwise interference with any pavement, gutter or other material of a public street, or any fence, wall or post thereof, or a lamp post or bracket, direction post, stand post, hydrant, or other such property of the Gram Panchayat, without in written sanction of Gram Panchayat or other lawful authority, shall be punishable With fine which may extend to fifty (Rs.50) rupees or as may be prescribed .
